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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Chattisgarh - Subsection

Section 41(3) in The Chhattisgarh Co-operative Societies Rules, 1962

(3)Every nomination paper shall be signed by two members of the group, if any, of the society to which they belong, as proposer and seconder, and the candidate of that group shall sign a declaration on it expressing his willingness to stand for election:[Provided that where the number of members or voters in a group is less than seven the nomination paper shall be signed by only one member of the group.] [Inserted by notification No. F-5-4-88-XV-1, dated 28-6-88.]